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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Punjab - Subsection

Section 110(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)Notwithstanding anything contained in sub-section (1), if any of the parties to a dispute is a Cantonment Board, the decision of the authority referred to in that sub-section shall not have effect until it is concurred in by the Central Government.